Section 4(1) in The Punjab Industrial Housing Rules, 1982
(1)An industrial worker who -(i)has not been provided with house by his employer [or does not own a house within a distance of fifteen kilometres from the place of his employement;] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S24/89 dated 8-7-1988.] and(ii)does not get wages exceeding [two thousand and five hundred rupees] [Substituted for 'one thousand' vide Punjab Government Gazette LSP III dated 8-7-1994.] per month; and(iii)[has been working in a factory continuously for a period of two years:] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S24/89 dated 8-7-1988.]Provided that an industrial worker whose wages do not exceed three hundred fifty rupees per month shall be considered in the first instance for allotment of a single room house and if there is no such applicant then an industrial worker getting wages more than three hundred and fifty rupees shall be considered for allotment of such a house.
